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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Uttar Pradesh - Subsection

Section 33(2) in The U.P. Transit of Timber and Other Forest Produce Rules, 1978

(2)In the event of the pass being not produced or the pass being not in respect of the timber being rafted or conveyed, the said Forest Officer/Official or the said Police Officer shall detain the timber and report the case to the Divisional Forest Officer.